JAISON Vs. JOMMY

JUDGEMENT

(1.) It was on 11.5.2010 the accident. The appellant sustained injuries. The motor cycle ridden by him collided with a car. The car was driven at a high speed and negligently. The car was insured with the 2nd respondent. What stated above are facts either admitted or proved.

(2.) Heard Sri.A.N.Santhosh, the learned counsel for the appellant and Sri.Rajesh Thomas, the learned counsel for the 2nd respondent.

(3.) The injuries sustained by the appellant are cerebral concussion and medial minuscule ligament injury to the left knee. He was assessed to have a disability of 10% by a doctor. The doctor was examined. The tribunal accepted the assessment of the doctor.